Section 6 in Rules for admission into M.D. courses Ayurveda, Unani and Homoeopathy in the colleges of Indian Systems of Medicine and Homoeopathy in the State of Andhra Pradesh
6. Local Candidate.
- (i) A candidate for admission to any course of study shall be regarded as local candidate in relation to local area:- (a) If he /she has studied in any educational institution(s) in such local area for a period of not less than four consecutive academic years ending with the academic year in which he/she appeared or as the case may be, first appeared in the relevant qualifying examination; or (b) Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination, if he/she has not studied in any educational institution, if he/she has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination in which he/she appeared or as the case . may be, first appeared.(ii)A candid ate for admission to any course of study who is not regarded as a local candidate under sub-rule (i) above in relation to any local area shall:(a)If he/she has studied in an educational institution in the State of a period of not less than seven consecutive academic years ending with the academic year in which he/she appeared or as the case may be, first appeared for the relevant qualifying examination be regarded as a local candidate in relation to:-(i)such local area where he/she has studied for the maximum period out of the said period of seven years; or(ii)where the period of his/he study in two or more local areas are equal, such local area where he/ she studied last in such equal periods, or(b)If during the whole or any part of the seven consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying Examination, he/she had not studied in the educational institutions in any local area, but has resided in the State during the whole of said period of seven years, be regarded as local candidate in relation to:(i)Such local area where he/she has resided for the maximum period out of the said period of seven years; or(ii)Where the periods of his/her residence in two or more local areas are equal, such local area Where he/she resided last in such equal periods.Explanations. - (i) "Educational institutions" means a University or any educational institution recognized by the State Government, a University or any other authority competent on that behalf:(ii)"Relevant qualifying examination" means the minimum educational qualification required for admission in to the relevant course of study.Note. - The relevant qualifying examination for admission to Doctor of Medicine (Ayurveda/Unani/ Homeopathy) being Bachelor of Ayurvedic/Unani/Homoeopathy and Surgery examination, the question whether a candidate is a local candidate or not shall be determined with reference to his/her first appearance in the BAMS/ BUMS/BHMS/MBS(H) examinations,(iii)(a)In reckoning the consecutive academic years during which a candidate has studied any period of interruption of his/her study by reasons of his/her failure to pass any examination shall be disregarded; and(b)Any period of his/her study in a State-wide University or a State wide educational institution shall be disregarded.(iv)The question whether any candidate for admission to any course of study has resided in any local area shall be determined with reference to the places where the candidate actually resided and not with reference to the residence of his/her parent or guardian.(v)If a local candidate in respect of a local area is not available to fill up any seat reserved or allotted in favour of local candidate in respect of that local area, such seat shall be filled as if it has not been reserved.
